HARIBANS SINGH Vs. R S ASTHANA

JUDGEMENT

(1.) This petition for issue of a writ of habeas corpus bas been filed by Harbans Singh who bas been detained by an order dated 19.3.84 under the provisions of Conservation of Foreign Exchange and Prevention of Smuggling Activities Act 1974.

(2.) It appears that the applicant was arrested on 21.2 84 in Gonda under Section 135 of the Customs Act. From Gonda be was transferred to Naini Central Jail and thereafter, to Central Jail, Agra where he is currently detained.

(3.) The learned counsel for the petitioner has challenged the order of detention on various grounds some of which have been taken by way of an amendment application to the writ petition. The grounds taken in the amendment application have been allowed by us to be canvassed before us. We shall deal with the grounds urged before us seriatim.